AMRIT LAL YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is repeat (third) application under sec. 439 of Cr.P.C for grant of bail on behalf of the applicant, who is in custody since 26/2/2021 in connection with Crime No.66/2021 registered at P.S. Jaithari District-Anuppur for the offence punishable under Sec. 20-B of N.D.P.S. Act.

(2.) His first application has been dismissed as withdrawn by order dtd. 28/1/2022 passed in M.Cr.C.No.61780/2021 and second application was dismissed on merits by order dtd. 13/10/2022 passed in M.Cr.C.No.37656 of 2022 by a coordinate Bench of this Court.

(3.) On due consideration of the facts and circumstances of the case, and the fact that the earlier (second) application has been dismissed on merits and there is no change in circumstances after rejection of the second bail application, hence, no case is made out for grant of bail to the applicant.